Section 196(2)(c) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 196(2)] [Section 196] [Entire Act]

(c)require for the purposes of inspection or examination the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad-

(i)to produce any record, correspondence, plan or other document ;

(ii)to furnish any return, plan, estimate, statement, accounts or statistics ; or

(iii)to furnish or obtain any report or information.

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